MIT DITENDRAKUMAR PATEL Vs. STATE OF GUJARAT &

JUDGEMENT

(1.) This application is filed seeking bail under Section 438 of the Code of Criminal Procedure, 1973 in respect of the offences punishable under Sections 326 , 294(b) , 506(2) and 114 of the Indian Penal Code, Section 135(1) of the Gujarat Police Act and under Section 3(1)(r)(s) and 3(2)(5)(a) of the Atrocities Act for which FIR came to be registered at C.R. No.I- 120 of 2017 with Madhupura Police Station, Ahmedabad.

(2.) Learned advocate appearing on behalf of the applicant would submit that considering the nature of offence, the applicant may be enlarged on anticipatory bail by imposing suitable conditions. Learned Advocate for the applicant on instructions states that the applicant is ready and willing to abide by all the conditions, including the condition with regard to the powers of Investigating Agency to seek remand of the petitioner; subject to the petitioners right to oppose it.

(3.) On the other hand, the learned APP appearing for the respondent-State has opposed this application.